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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(3)(iii) in The Industrial Finance Corporation Act, 1948

(iii)[ shall not apply to any industrial concern in respect of which the Corporation is satisfied that it is necessary, in the public interest, to enter into business with that concern: [ Inserted by Act 2 of 1982, Section 14 (w.e.f. 12.3.1982).]